Section 6 in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
6. Detention orders not to be inoperative on certain grounds.
- No detention order shall be invalid or inoperative merely by reason-(a)that the person to be detained thereunder, though within the State, is outside the limits of the territorial jurisdiction of the officer making the order, or(b)that the place of detention of such person, though within the State, is outside the said limits.
